Section 29 in The U.P. Transit of Timber and Other Forest Produce Rules, 1978
29. Restriction on rafting and conveying timber without pass [Section 41 (2) (b), 41 (2) (c)].
(1)No person shall raft or otherwise convey any timber on any river without first obtaining a transit pass from the Forest Officer Incharge of the Forest Division in which the river is situated, or from such subordinate officer as the office-in-charge of the Forest Division may authorise in that behalf. No person shall be entitled to raft or convey timber by virtue of a pass which he does not himself hold but which is or is stated to be in the name of some other person.(2)The transit pass referred to in sub-rule (1) shall be in Hindi in Devanagri Script or Urdu and shall be in the form in Schedule 'A' to these rules, and legibly signed and stamped by the Forest Officer.
